Section 116(5) in The Central Motor Vehicles Rules, 1989
(5)If the test results indicate that the motor vehicle does not comply with the provisions of the sub-rule (2) and [sub-rule (2) and sub-rule (7) of rule 115] [Substituted by G.S.R. 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).], the driver or any person in charge of the vehicle shall rectify the defects so as to comply with the provisions of the sub-rule(2) of rule 115 within a period of 7 days and submit the vehicle to any authorized testing station for re-check and produce the certificate so obtained from the authorized testing station to the authority referred to in sub-rule (1).
